COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,465 of 2,993

Supreme Court17 Feb 2003Allowed

Commissioner of Sales Tax and Others Vs Subhash and Company

Supreme Court Of India · AIR 2003 SC 1628 : (2003) AIRSCW 1020 : (2003) 2 CompLJ 306 : (2003) 2 SCALE 317 : (2003) 3 SCC 454 : (2003) 45 SCL 313 : (2003) 2 SCR 44 : (2003) 130 STC 97 : (2003) 2 Supreme 842

Constitution Of India, 1950 — Article 61(2)(a), 226, 227M.P. General Sales Tax Rules, 1959 — Rule 32, 63M.P. General Sales Tax Act, 1958 — Section 19(1), 32, 39(1)(b), 52

Supreme Court17 Feb 2003Disposed Of

State of Haryana and Another Vs Jai Singh

Supreme Court Of India · (2005) 2 ACR 1900 : AIR 2003 SC 1696 : (2003) AIRSCW 1110 : (2003) 1 ALD(Cri) 490 : (2003) 1 ALT(Cri) 357 : (2003) CriLJ 1549 : (2003) 2 SCALE 170 : (2003) 9 SCC 114 : (2003) 2 Supreme 192 : (2003) 1 UC 721 : (2003) 1 UJ 452

Constitution of India, 1950 — Article 13, 14Criminal Law (Amendment) Act, 1932 — Section 2, 3Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125

Supreme Court17 Feb 2003Allowed

Ghapoo Yadav and Others Vs State of M.P.

Supreme Court Of India · (2003) 2 ACR 1737 : AIR 2003 SC 1620 : (2003) AIRSCW 1009 : (2003) 1 ALD(Cri) 495 : (2003) CriLJ 1536 : (2003) 2 JLJ 166 : (2003) 3 JT 474 : (2003) 2 MPHT 408 : (2003) 3 RLW 411 : (2003) 2 SCALE 250 : (2003) 3 SCC 528 : (2003) 2 SCR 69 : (2003) 2 Supreme

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court17 Feb 2003Allowed

D.L.F. Qutab Enclave Complex Educational Charitable Trust Vs State of Haryana and Others

Supreme Court Of India · AIR 2003 SC 1648 : (2003) AIRSCW 1046 : (2003) 4 AWC 3233 Supp : (2003) 2 SCALE 145 : (2003) 5 SCC 622 : (2003) 2 SCR 1 : (2003) 2 Supreme 123

Constitution of India, 1950 — Article 14, 300AHaryana Development and Regulation of Urban Areas Act, 1975 — Section 10, 2, 24, 3, 3(3)(a)(iv), 3(2)Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 10, 11, 5

Supreme Court14 Feb 2003Disposed Of

Maruthi Ferto Chemicals Ltd. Vs Susheela B.S.

Supreme Court Of India · (2003) 2 CTC 562

Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court14 Feb 2003Allowed

Kuldip Chand and Another Vs Advocate General to Government of Himachal Pradesh and Others

Supreme Court Of India · AIR 2003 SC 1685 : (2003) AIRSCW 1095 : (2003) 2 CGLJ 287 : (2003) 2 JT 137 : (2003) 3 LW 16 : (2003) 2 SCALE 276 : (2003) 5 SCC 46 : (2003) 1 SCR 1195 : (2003) 2 Supreme 196 : (2003) 2 UC 783

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 92Evidence Act, 1872 — Section 35

Supreme Court14 Feb 2003Dismissed

M.V. Shankar Bhat and Another Vs Claude Pinto Since (Deceased) by Lrs. and Others

Supreme Court Of India · (2003) 51 BLJR 705 : (2003) 1 CTC 557 : (2003) 2 JT 213 : (2004) 7 KarLJ 1 : (2003) 3 LW 244 : (2003) 2 SCALE 124 : (2003) 4 SCC 86 : (2003) 1 SCR 1212

Indian Succession Act, 1925 — Section 21(1), 211, 211(1), 307, 307(1)Specific Relief Act, 1963 — Section 20, 20(2)(b)Karnataka Rent Control Act, 1961 — Section 4, 4(1), 4(2), 5, 8

Supreme Court14 Feb 2003Allowed

Shankar Popat Gaidhani Vs Hiraman Umaji More (Dead) by Lrs. and Others

Supreme Court Of India · AIR 2003 SC 1682 : (2003) AIRSCW 1091 : (2003) 51 BLJR 664 : (2003) 2 JT 494 : (2003) 3 RLW 337 : (2003) 2 SCALE 117 : (2003) 4 SCC 100 : (2003) 1 SCR 1189 : (2003) 2 Supreme 136 : (2003) 2 UJ 1145

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(3A), 64, 70, 80, 85Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33

Supreme Court14 Feb 2003Dismissed

The State of Maharashtra and Another Vs The Jalgaon Municipal Council and Others

Supreme Court Of India · AIR 2003 SC 1659 : (2003) AIRSCW 1061 : (2003) 2 ALLMR 725 : (2003) 5 JT 509 : (2003) 9 SCC 731 : (2003) 1 SCR 1112 : (2003) 2 Supreme 72

Bombay Provincial Municipal Corporations Act, 1949 — Section 3, 3(2), 3(4), 3(5)Constitution of India, 1950 — Article 213, 243K, 243P, 243Q, 243Q(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township A

Supreme Court14 Feb 2003Allowed

Abati Bezbaruah Vs Dy. Director General Geological Survey of India and Another

Supreme Court Of India · (2003) 1 ACC 352 : (2003) ACJ 680 : AIR 2003 SC 1817 : (2003) AIRSCW 1266 : (2003) 3 ALLMR 1174 : (2003) 51 BLJR 1004 : (2003) 1 CTC 570 : (2003) 5 JT 205 : (2003) 1 LW 791 : (2003) 3 LW 31 : (2003) 2 SCALE 120 : (2003) 3 SCC 148 : (2003) 1 SCR 1229 : (20

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171Workmens Compensation Act, 1923 — Section 4A(3)

Supreme Court14 Feb 2003Allowed

Subhasis Bakshi and Others Vs West Bengal Medical Council and Others

Supreme Court Of India · AIR 2003 SC 1563 : (2003) AIRSCW 934 : (2003) 2 SCALE 110 : (2003) 9 SCC 269 : (2003) 1 SCR 1150 : (2003) 2 Supreme 1

Bengal Medical Act, 1914 — Section 15, 15(1), 18, 21(1), 23Drugs and Cosmetics Rules, 1945 — Rule 2

Supreme Court14 Feb 2003Allowed

Kailash Nath Agarwal and Others Vs Pradeshiya Industrial and Investment Corporation of U.P. Ltd. and Another

Supreme Court Of India · AIR 2003 SC 1886 : (2003) 2 BC 296 : (2003) 3 CompLJ 103 : (2003) 2 JT 115 : (2004) 96 RD 158 : (2004) 1 RD 158 : (2003) 2 SCALE 160 : (2003) 4 SCC 305 : (2003) 1 SCR 1159 : (2003) 2 UPLBEC 1198

Contract Act, 1872 — Section 128Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19State Financial Corporations Act, 1951 — Section 29, 31

Supreme Court14 Feb 2003Dismissed

G. Basi Reddy Vs International Crops Research Instt. and Another

Supreme Court Of India · AIR 2003 SC 1764 : (2003) AIRSCW 1197 : (2003) 3 CompLJ 90 : (2003) 2 JT 180 : (2003) 2 LLJ 1123 : (2003) 2 SCALE 136 : (2003) 4 SCC 225 : (2003) 1 SCR 1174 : (2003) 2 Supreme 42 : (2003) 2 UPLBEC 1185

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 3, 4, 5, 6, 7, 8, 32AUnited Nations (Privileges and Immunities) Act, 1947 — Section 17, 18, 19, 2, 20

Supreme Court13 Feb 2003Allowed

K.T. Venkatagiri and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2003 SC 1819 : (2003) AIRSCW 1270 : (2003) 2 SCALE 365 : (2003) 9 SCC 1 : (2003) 1 SCR 1081 : (2003) 2 Supreme 260

Constitution of India, 1950 — Article 14, 19(1), 19(6)Karnataka Excise (Brewery) Rules, 1967 — Rule 3AKarnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 11, 4A, 6A

Supreme Court13 Feb 2003Dismissed

Subal Paul Vs Malina Paul and Another

Supreme Court Of India · AIR 2003 SC 1928 : (2003) AIRSCW 1412 : (2003) 2 ALLMR 703 : (2003) 1 CTC 627 : (2003) 5 JT 193 : (2003) 2 LW 812 : (2003) 2 SCALE 373 : (2003) 10 SCC 361 : (2003) 1 SCR 1092 : (2003) 2 Supreme 292 : (2003) 2 UC 911

Bombay Municipal Corporation Act, 1888 — Section 217(1), 218DCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100, 100A, 104Government of India Act, 1915 — Section 108

Supreme Court13 Feb 2003Allowed

Anil Kumar Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1025 : AIR 2003 SC 1596 : (2003) AIRSCW 977 : (2003) 1 ALD(Cri) 634 : (2003) 1 ALT(Cri) 362 : (2003) CriLJ 1524 : (2003) 2 JT 175 : (2003) 2 SCALE 74 : (2003) 3 SCC 569 : (2003) 1 SCR 1067 : (2003) 2 Supreme 319 : (2003) 1 UC 710

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

Supreme Court13 Feb 2003Allowed

State of U.P. and Others Vs Smt. Janki Devi Pal

Supreme Court Of India · AIR 2003 SC 1825 : (2003) AIRSCW 1278 : (2003) 2 JT 201 : (2003) 2 SCALE 201 : (2003) 3 SCC 117 : (2003) 1 SCR 1075 : (2003) 2 Supreme 346 : (2003) 1 UC 714 : (2003) 1 UPLBEC 908

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 20, 23, 23(1), 23(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 16, 2, 237, 29

Supreme Court13 Feb 2003Dismissed

Siddegowda Vs Assistant Commissioner and Others

Supreme Court Of India · AIR 2003 SC 1290 : (2003) AIRSCW 1693 : (2003) 2 SCALE 645 : (2003) 10 SCC 675 : (2003) 1 SCR 1108 : (2003) 2 Supreme 495

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Rule 43, 43(2), 43C, 43G, 43G(4)

Supreme Court13 Feb 2003Dismissed

Kunal Singh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2003 SC 1623 : (2003) AIRSCW 1013 : (2003) 2 ALLMR 369 : (2003) 4 ALT 7 : (2003) 96 FLR 990 : (2003) 1 JKJ 674 : (2003) 2 JT 132 : (2003) 3 KLT 61 : (2003) 2 LLJ 735 : (2003) 2 LW 754 : (2003) 2 SCALE 78 : (2003) 4 SCC 524 : (2003) SCC(L&S) 482 : (200

Central Civil Services (Pension) Rules, 1972 — Rule 38Companies Act, 1956 — Section 617National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Sect

Supreme Court13 Feb 2003Allowed

Cadila Laboratories Pvt. Ltd. Vs C.C.E. Vadodara

Supreme Court Of India · AIR 2003 SC 1700 : (2003) AIRSCW 1115 : (2003) 86 ECC 25 : (2003) 152 ELT 262 : (2003) 2 GLR 1706 : (2004) 3 JT 255 : (2003) 2 SCALE 63 : (2003) 4 SCC 12 : (2003) 1 SCR 1048 : (2003) 1 Supreme 981

Central Excises and Salt Act, 1944 — Section 11A, 35E